Santosh Ghanta vs The State Of West Bengal And Others
2026 Latest Caselaw 2740 Cal/2

Calcutta High Court

Santosh Ghanta vs The State Of West Bengal And Others on 7 April, 2026

Author: Rajarshi Bharadwaj

Bench: Rajarshi Bharadwaj

                                            1



OD - 1 & 2
                          IN THE HIGH COURT AT CALCUTTA
                            Constitutional Writ Jurisdiction

                                   ORIGINAL SIDE
                                 IA NO. GA/1/2026
                                   WPO/129/2025
                                SANTOSH GHANTA
                                        Vs
                      THE STATE OF WEST BENGAL AND OTHERS

                                 IA NO. GA/2/2026
                                   WPO/129/2025
                                SANTOSH GHANTA
                                        Vs
                      THE STATE OF WEST BENGAL AND OTHERS

BEFORE :
THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
                      And
THE HON'BLE JUSTICE UDAY KUMAR
Date : 7th April, 2026
                                                                               Appearance :
                                                               Mr. Biplab Ranjan Bose, Adv.
                                                            Mr.Arindam Bandyopadhya, Adv.
                                                                   Ms. Kakali Mondal, Adv.
                                                                Mr. Nilanjan Adhikari, Adv.
                                                                            ...for petitioner.

                                                              Ms. Tiana Bhattacharyya, Adv.
                                                             Mr. Subhas Bhattacharyya, Adv.
                                                                  ..for respondent nos. 7 & 9.

Re : IA NO. GA/1/2026

There is a delay of 4 days in filing the restoration application. We are satisfied

with the explanation offered for not preferring the restoration application within time.

Therefore, the delay is condoned. The application is allowed.

IA No.GA/1/2026 is disposed of.

Re : IA NO. GA/2/2026

This is an application for restoration. We are satisfied with the explanations

offered in the restoration application. Hence, the order dated 3 rd February, 2026 is

recalled and the writ petition [WPO/129/2025] along with the connected application, if

any, be restored to its original file and number.

IA NO. GA/2/2026 is, thus, disposed of.

Let this matter appear in the list on 21st April, 2026.

(RAJARSHI BHARADWAJ, J.)

(UDAY KUMAR, J.) sd/